Arbitration and Conciliation Act. I 996-Section 8-Power to refer parties

to arbitration where there is an arbitration agreement-Dissolution of

partnership--Suit for dissolution by one-Arbitration petition by other-

Dismissal of petition by High Court-Justification of-Held: Order of High

Court does not call for any interference since Arbitration Act does not oust

the jurisdiction of Civil Court to decide the dispute in a case where parties to

arbitration agreement do not take appropriate steps under Section 8(1) and

(2)-Section 8 does not apply when suit is commenced as to a matter which

lies outside the arbitration agreement and is also between some of the parties

who are not parties to arbitration agreement-Also bifurcation of subject

matter to the action is not allowed and Section 89 cannot be resorted to for

interpreting Section 8--Code of Civil Procedure, I 908, Section 89.

Words and Phrases:

"A matter"-Meaning of in the context of Section 8 of the Arbitration

and Conciliation Act, 1996.